Mohammad Aasif vs State Of Punjab And Others
2023 Latest Caselaw 9224 P&H

RAJ KUMAR
2023.07.04 11:00

2023:PHHC:083355

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
113
CRM-M_No.29608 of 2023
DATE OF DECISION : 3™ JULY, 2023

Mohammad Aasif
...- Petitioner
Versus

State of Punjab & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

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Present: | Mr. Randeep Singh Waraich, Advocate for the petitioner.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under Section 482 Cr.P.C. for issuance of necessary directions to respondent No.2 for transferring and also for conducting fair and impartial investigation in case FIR No.0057 dated 24.04.2023 registered under Section 18 of the NDPS Act, 1985 at Police Station City-I, Malerkotla, to some other independent agency like Crime Branch of Punjab or CBI, Chandigarh.

2. The counsel for the petitioner seeks permission to withdraw

the present petition.

3. Dismissed as withdrawn.

3" JULY, 2023 (RAJBIR SEHRAWAT)

'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

| attest to the accuracy and integrity of this document/judgment